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[Cites 0, Cited by 0] [Section 38A(10)] [Section 38A] [Entire Act]

State of Odisha - Subsection

Section 38A(10)(bb) in The Orissa Land Reforms (General) Rules, 1965

(bb)[ The Revenue Divisional Commissioner may at any time revise the order of settlement of lands passed by the Revenue Officer, Sub-divisional Officer, Additional District Magistrate or Collector, whether in exercise or original appellate or revisional jurisdiction under this rule.] [Inserted vide S.O.No. 624/16.5.1980.]